Supreme Court - Daily Orders
State Of Uttarakhand vs Satish Chandra Pandey . on 29 March, 2016
n ITEM NO.37 COURT NO.14 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No. 32730/2015
(Arising out of impugned final judgment and order dated 12/06/2012
in RSA No. 997/2009 passed by the High Court of Karnataka at
Bangalore)
SRI PAPASHETTY Petitioner(s)
VERSUS
VIJAYA KUMARI Respondent(s)
(Office report on default)
Date : 29/03/2016 This petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Dharm Singh, Adv.
M/s. Nuli & Nuli
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite communication of the defects on 28th September, 2015, learned counsel for the petitioner has not cured the defects till date.
As a last opportunity, two weeks’ time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry, failing which, the Special Leave Petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.04.02 17:17:40 IST Reason: (RASHI GUPTA) (RAJINDER KAUR)
SR. P.A. COURT MASTER